DHELLA RAM Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition has been filed with the following prayer:-

(2.) Inviting reference of the judgment of the Supreme Court in Mool Raj Upadhyaya vs. State of Himachal Pradesh and others, 1994 Supp(2) SCC 316 and that of this Court in Gauri Dutt and Ors. Vs. State of H.P. Latest HLJ 2008(HP) 366, it is submitted that the petitioner is entitled to conferment of work charged status.

(3.) It is seen from Annexure P-1 that the matter is engaging the attention of the Government. There will be a direction hence to the first respondent to take a final decision in the matter, as referred to above in Annexure P-1 within a period of one month form the date of production of copy of this judgment along with a copy of the writ petition by the petitioner.